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[Cites 0, Cited by 5] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(3) in Tamil Nadu Societies Registration Act, 1975

(3)The notice shall specify the day, hour and place and the object of the meeting and, in case any amendment of a by-law or objects of association as contained in the memorandum is intended to be proposed, shall contain a copy of every such amendment.